COURT ARCHIVE

Bombay High Court judgments, 1997

867 judgments · page 17 of 44

High Courts13 Aug 1997

Smt. Shivani S. Roy and another Vs Shri Hari Pada Roy and others

Bombay High Court · (1998) 3 ALLMR 785 : (1998) 1 BomCR 305

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Evidence Act, 1872 — Section 115, 3, 40, 42, 43Limitation Act, 1963 — Article 142

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High Courts13 Aug 1997

Madura Coats Ltd. and Another Vs S.L. Mehendle, Member, Industrial Court and Another

Bombay High Court · (1997) 3 MhLj 823

Labour Practices Act, 1971 — Section 23

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High Courts13 Aug 1997

M/s. Madura Coats Ltd. and another Vs Shri S.L. Mehendle and another

Bombay High Court · (1998) 2 ALLMR 186 : (1998) 3 BomCR 278 : (1997) 3 MhLj 823

Bombay Industrial Relations Act, 1946 — Section 9(2)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 23

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High Courts13 Aug 1997

Ballubhai Javerbhai Panchal Vs Sandesh Limited and Another

Bombay High Court · (1997) 08 BOM CK 0033

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 10, 2, 3

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High Courts13 Aug 1997

Ramesh Mavji Vora Vs Charu Ramesh Vora

Bombay High Court · (1998) 5 BomCR 684

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 13

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High Courts08 Aug 1997

Real Value Appliances Ltd. Vs Vardhaman Spinning and General Mills Limited

Bombay High Court · (1998) 1 BomCR 232 : (1998) 93 CompCas 6 : (1997) 3 MhLj 727

Companies Act, 1956 — Section 446Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22, 25

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High Courts08 Aug 1997

Akhil Bharat Krishi Go Seva Sangh Vs State of Maharashtra and another

Bombay High Court · (1998) BomCR(Cri) 227

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451Maharashtra Preservation of Animals Act, 1976 — Section 11, 5, 6

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High Courts08 Aug 1997

Richardson and Crudas (1972) Ltd. Vs Association of Engineering Works and another

Bombay High Court · (1998) 1 LLJ 346

Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 32

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High Courts08 Aug 1997

Emco Lenze Pvt. Ltd. Vs Emco Precima Engg. Pvt. Ltd.

Bombay High Court · (1998) 3 ALLMR 799 : (1998) 2 BomCR 180

Companies Act, 1956 — Section 22

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High Courts08 Aug 1997

Real Value Appliances Ltd. Vs Vardhaman Spinning and General Mills Ltd.

Bombay High Court · (1997) 4 ALLMR 306 : (1997) 3 MhLj 727

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(1), 16(2)

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High Courts08 Aug 1997

Alice Norman Vs Narcotic Control Bureau, Ballard Pier, Bombay

Bombay High Court · (1998) BomCR(Cri) 215

Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 313Customs Act, 1962 — Section 108, 135(1)Evidence Act, 1872 — Section 3, 45, 59, 61

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High Courts08 Aug 1997Allowed

Armed Forces Ex-Officers Multi-Service Co-op. Society Ltd. and Others Vs Employees'' State Insurance Corporation and Another

Bombay High Court · (1999) 3 LLJ 1369

Employees State Insurance Act, 1948 — Section 2(22), 2(9), 45B

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High Courts07 Aug 1997

Shrinath Manohar Keskar Vs The State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 175 : (1998) 1 MhLj 184

Civil Procedure Code Amendment Act, 1973 — Section 235, 357Penal Code, 1860 (IPC) — Section 324, 504Probation of Offenders Act, 1958 — Section 4(1)

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High Courts07 Aug 1997

The State of Maharashtra Vs Manishkumar Biyani

Bombay High Court · (1998) BomCR(Cri) 452 : (1998) 1 BOMLR 760 : (1998) CriLJ 303 : (1998) 1 MhLj 431 : (1998) 3 RCR(Criminal) 299

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 3, 6

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High Courts07 Aug 1997

Anandrao Sarjerao Engawale through his legal heirs Vs Mansingh Ramrao Engawale and others

Bombay High Court · (1998) 1 ALLMR 466 : (1998) 1 BomCR 264

Contract Act, 1872 — Section 10, 14, 17Transfer of Property Act, 1882 — Section 5, 7

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High Courts07 Aug 1997

Gopal Bros. and Another Vs Union of India (UOI) and Another

Bombay High Court · (1997) 73 ECR 16

Customs Act, 1962 — Section 27

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High Courts06 Aug 1997

Suresh Balkrishna Nakhava Vs State of Maharashtra

Bombay High Court · (1998) 5 BomCR 494 : (1998) CriLJ 284

Penal Code, 1860 (IPC) — Section 342, 375, 376, 506

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High Courts06 Aug 1997

Bhojraj Pandharinath Berad Vs The Conciliation Officer and Asstt. Commissioner of Labour and others

Bombay High Court · (1998) 1 ALLMR 112 : (1998) 2 BomCR 837

Industrial Disputes Act, 1947 — Section 2Limitation Act, 1963 — Section 5

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High Courts06 Aug 1997

Veer Anandrao Ganpati Vs State of Maharashtra

Bombay High Court · (1997) 08 BOM CK 0064

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High Courts06 Aug 1997

Raghunath Chauhan Vs State of Maharashtra and another

Bombay High Court · (1998) 5 BomCR 162

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 228, 235(2), 428Evidence Act, 1872 — Section 114, 27, 3, 59, 8Penal Code, 1860 (IPC) — Section 391, 395, 412, 427

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